PRAMOD KUMAR ROUT Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Mr. Dash, learned advocate appears on behalf of petitioner and submits, prayer in the petition is for direction upon the electricity supply company to deal with grievance petition dtd. 2/7/2020 as per order dtd. 29/5/2020 of coordinate Bench in W.P.(C) no.1 1891 of 2020.

(2.) Mr. S.C. Das, learned advocate appears on behalf of the supplier and submits, in his client's counter paragraph-9, particulars of 15 instances when petitioner moved this Court have been given. On query from Court Mr. Das submits, his company does not have any policy on compensation.

(3.) Grievance of petitioner as appearing from grievance petition dtd. 2/7/2020 is reproduced below.